SANGEETA Vs KRISHAN KUMAR
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE A.M. KHANWILKAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010167-010167 / 2018
Diary number: 32977 / 2018
Advocates: PRAMOD DAYAL Vs
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10167/2018 (ARISING FROM SLP (C) NOS. 27052 OF 2018 @
Diary No(s). 32977/2018)
SANGEETA & ORS. APPELLANT(S)
VERSUS
KRISHAN KUMAR & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. In the nature of the order we propose to pass, it
is not necessary to issue notice to the respondents.
3. The appellants are before this Court seeking
enhancement of compensation. The Motor Accident
Claims Tribunal, Patiala (for short, ‘the Tribunal’)
granted Rs.9,85,000/- (Rupees Nine Lacs Eightfive
Thousand) with interest @ 6% per annum. The High
Court enhanced the compensation to Rs.12,12,000/-
(Rupees Twelve Lacs Twelve Thousand) with interest @
9% per annum. It is seen from the decretal portion
of the impugned judgment of the High Court that
interest @ 9 % per annum is made applicable only on
the enhanced portion of the compensation, namely,
Rs.2,27,000/- (Rupees Two Lacs Twentyseven Thousand),
which appears to be a mistake and in any case unjust.
4. We do not think that we need to issue notice for
this purpose to the respondents. Hence, the appeal
is partly allowed holding that the appellant shall be
entitled to interest @ 9% per annum on the entire
amount of compensation granted by the High Court from
the date of filing of the claim petition before the
Tribunal. The amount already deposited by the
Insurance Company will be duly adjusted.
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5. Pending applications, if any, shall stand
disposed of.
6. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [A.M. KHANWILKAR]
NEW DELHI; OCTOBER 03, 2018.
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